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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Maharashtra - Subsection

Section 97(ii) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(ii)to incur any expenditure, on such terms with regard to payments as may be settled as aforesaid, for the construction, maintenance, repairs, or alteration of any connection pipes or any electric or gas supply lines or other works necessary for the purpose of such supply or for the extension of such advantages;